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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)Upon receipt of a reference made under sub-section (I), the Financial Commissioner, shall hold a summary enquiry in the prescribed manner and on being satisfied that any such property has been so alienated, shall deliver possession of the same to the trustee of the institution or endowment.